RAM PHOOL SINGH Vs. STATE & ANR

JUDGEMENT

(1.) The Petitioner before this Court is a serving officer in Delhi Police, who was posted at PS Civil Lines in March, 1995. DD NO.3A dated 19.03.1995 registered at Police Station Civil Lines was assigned to him for necessary action in the matter. The said DD was recorded on the basis of information sent by Head Constable Virender Singh through PCO informing that two ladies have been spotted at 'Ghariwala Park' in suspicious condition.

(2.) The Petitioner along with Constable Satpal left for the spot. Since the incident disclosed by the Complainant had allegedly taken place within the jurisdiction of PS Nand Nagri, both the females i.e. the Complainant 'L' and her companion 'SK' were handed over to duty officer PS Nand Nagri on the same day and it was so recorded vide DD No. 10A at 2.50 p.m.

(3.) The case FIR No. 130/1995 dated 19th March, 1995 was registered at PS Nand Nagri and further investigation was in progress at that police Station. However, on the basis of written complaint dated 25th March, 1995 by the Complainant addressed to the Commissioner of Police against the present Petitioner leveling allegations of rape, an enquiry was conducted. Though, the allegations were found to be false but in the circumstances, the investigation was transferred to Crime Branch.